RAKESH MOHINDRA vs. ANITA BERI .

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 13361 OF 2015 (Arising out of SLP (C) No. 29621 of 2014) Rakesh Mohindra Appellant (s) versus Anita Beri and others Respondent(s) J U D G M E N T M.Y. Eqbal, J. : Leave granted. 2. This appeal by special leave is directed against order dated 2.9.2014 passed by learned Single Judge of the High JUDGMENT Court of Himachal Pradesh who set aside the order rendered by the trial court permitting the defendant-appellant to lead secondary evidence in the Civil Suit filed by respondent no.1. 1 Page 1 3. The short question that arises for consideration by this Court is as to whether the High Court is justified in reversing the order passed by the Trial Court allowing the

of the documents. 4. The facts of the case lie in a narrow compass. 5. The respondents-plaintiffs have filed a suit under Sections 34 and 38 of the Specific Relief Act, 1963 for declaration that the appellant-defendant has no right, title or interest over the suit property in any manner and plaintiffs are in possession of the same. Consequently, defendant be restrained from causing any type of loss, injury and doing any JUDGMENT such act which may in any manner, cause prejudice to the user, possession and title of the plaintiff qua the suit property. 6. The subject matter of the suit is part of the land defined as Survey No. 41, Kasauli Cantt. Tehsil Kasauli and structures/buildings more specifically known as “Dharma 2 Page 2 Prakash, Homestead”. One late Sh. Duni Chand Advocate was owner in possession of land comprised in Survey No. 41, measuring 2.31 acres described as “Kildare Estate” Homestead

executed a gift deed with regard to the property owned by him which was registered as deed No. 2 with Sub Registrar, Kasauli. He gifted his properties to his son Justice late Sh. Tek Chand. Justice late Sh. Tek Chand became owner-in-possession of the suit property. Justice late Sh. Tek Chand expired on 16.6.1996 leaving behind two daughters Smt. Anila Sood and Smt. Anita Beri and one son Sh. Vikram Dhanda. Justice late Sh. Tek Chand during his life time executed a legal and valid ‘will’ in favour of plaintiff No. 2, JUDGMENT Smt. Anita Beri, which was duly registered with Sub Registrar Chandigarh, as deed No. 410 dated 19.6.1984. The mother of defendant was step sister of Justice late Sh. Tek Chand. He was using portion of house known as ‘Homestead’ with the permission of plaintiff No. 2, namely, Smt. Anita Beri. She came to know that defendant was misusing the license and 3 Page 3 raised some illegal construction in the shape of platform, so as to use the same for the purpose of car parking.

interest over the suit property and as such could not change the nature of the same. A legal notice was issued on 5.11.2006. Reply was sent by the defendant to the same. The defendant has also started causing obstruction to the path which leads from circular road to ‘Homestead cottage’ and ‘Homestead building’. Plaintiff No. 2 has requested the defendant not to lock the gate. However, the lock on the gate has been put to cause temporary obstruction, hindrance and prejudice to the user of the suit property by plaintiff No. 2. JUDGMENT 8. On the other hand, the defendant-appellant’s case is that they have inherited the property from Smt. Vijaya Kumari who became the owner of the suit property on the basis of the gift deed dated 19.03.1965. Appellant’s further case is that Justice Tek Chand had issued a letter of disclaimer dated 24.08.1982. 4 Page 4 According to the appellant, the said letter of disclaimer was handed over by Justice Tek Chand to his sister Smt. Vijaya Kumari who in turn handed over to the appellant. On the

21.07.2001 requested the authority, namely, Defence Estate Officer (DEO), Ambala Cantt for effecting mutation of the property in his name. 9. On these backgrounds, the defendant filed an application in the Trial Court under Section 65 of the Evidence Act seeking permission to prove the letter of disclaimer executed by Justice Tek Chand by way of secondary evidence. For that purpose, the defendant summoned the record of GLR from the JUDGMENT office of DEO, Ambala who is said to be the custodian of the record. According to the appellant, at the time of sanction of mutation with respect to the suit property, the appellant had filed the original affidavits of the co-sharers along with the letter of disclaimer executed by Justice Tek Chand with one Photostat set lying in the office of DEO, Ambala. 5 Page 5 10. For the purpose of deciding the application under Section

the basis of the evidence given by the witness, who produced the record and the evidence of defendant, the Trial Court allowed the application and admitted the letter of disclaimer to be used as secondary evidence. 11. As averred in the application, the defendant has summoned the record of General Land Register from the Office of D.E.O. Ambala, who is the custodian of the record. It is defendant’s case that at the time of sanction of the mutation JUDGMENT with regard to the suit property he had filed the original affidavits of the co-sharers including affidavits and original letter of disclaimer of late Justice Sh. Tek Chand with one Photostat set of the same in the office of D.E.O. Ambala. On the basis of the original letter of disclaimer and affidavits, 6 Page 6 mutation of the suit property was sanctioned in favour of the deponent. The concerned official produced the original record in the Court on 4.7.2013 except the letter of disclaimer

favour of Sh. Harish Chandra Dhanda and Smt. Vijaya Kumari, the mother of the applicant. The original disclaimer letter is supposed to be in the said office but the concerned official made statement on oath in the Court that the original is not in their office and their office has Photostat copy of the original, and therefore, he produced the Photostat copy of the letter. According to the defendant, despite his efforts, the original of DW-2/B was not traceable and has been misplaced/lost from the Office of D.E.O. Ambala. In reply to JUDGMENT the application, it was denied that the letter of disclaimer ever existed or Photostat of the same was ever made. It has been pleaded that late Justice Sh. Tek Chand never executed disclaimer letter and the Photostat copy was a forged one. 7 Page 7 12. Allowing the application of the defendant and granting leave of the court to lead secondary evidence qua document Ext.DW-2/B, trial court observed that:

13. Learned Single Judge of the High Court in the civil revision preferred by the plaintiff-respondent no.1 set aside JUDGMENT the aforesaid order of the trial court. 14. Hence, this appeal by special leave by the defendant. 15. As a general rule, documents are proved by leading primary evidence. Section 64 of the Evidence Act provides 8 Page 8 that documents must be proved by the primary evidence except in cases mention in Section 65 of the Evidence Act. In the absence of primary evidence, documents can be proved by

Act which reads as under: - “Secondary evidence means and includes— (1) certified copies given under the provisions hereinafter contained; (2) Copies made from the original by mechanical processes which in themselves ensure the accuracy of the copy, and copies compared with such copies. (3) copies made from or compared with the original ; (4) counterparts of documents as against the parties who did not execute them; (5) oral accounts of the contents of a documents given by some person who has himself seen it. Illustration: (a) A photograph of an original is secondary evidence of its contents, though the two have not been compared, if it is proved that the thing photographed was the original. (b) A copy compared with a copy of a letter made by a copying machine is secondary evidence of the contents of the letter, if it is shown that the copy made by the copying machine was made from the original. (c) A copy transcribed from a copy, but afterwards compared with the original, is secondary evidence; but he copy not so compared is not secondary evidence of the original, although the copy from which it was transcribed was compared with the original. (d) Neither an oral account of a copy compared with the original, nor an oral account of a JUDGMENT 9 Page 9 photograph or machine copy of the original, is secondary evidence of the original.” 16. Section 65 of the Act deals with the circumstances under

For better appreciation Section 65 of the Act is quoted herein below:- “ 65. Cases in which secondary evidence relating to documents may be given : Secondary evidence may be given of the existence, condition, or contents of a document in the following cases:- (a) When the original is shown or appears to be in the possession or power— of the person against whom the document is sought to be proved, or of any person out of reach of, or not subject to, the process of the Court or of any person legally bound to produce it, and when, after the notice mentioned in section 66, such person does not produce it; (b) when the existence, condition or contents of the original have been proved to be admitted in writing by the person against whom it is proved or by his representative in interest; (c) when the original has been destroyed or lost, or when the party offering evidence of its contents cannot, for any other reason not arising from his own default or neglect, produce it in reasonable time; (d) when the original is of such a nature as not to be easily movable; (e) when the original is public document within the meaning of section 74; JUDGMENT 10 Page 10

17. The pre-conditions for leading secondary evidence are that such original documents could not be produced by the party relied upon such documents in spite of best efforts, unable to produce the same which is beyond their control. JUDGMENT The party sought to produce secondary evidence must establish for the non-production of primary evidence. Unless, it is established that the original documents is lost or destroyed or is being deliberately withheld by the party in 11 Page 11 respect of that document sought to be used, secondary evidence in respect of that document cannot accepted.

following :- “9. There is no averment about Ext. DW-2/B in the Written Statement. The Written Statement was filed on 19.2.2007. DW-2/B infact is only a photocopy. The plaintiffs are claiming the property on the basis of a registered will deed executed in her favour in the year 1984. It was necessary for the defendant to prove that in what manner the document dated 24.8.1982 was executed. The defendant while appearing as AW-1 has admitted in his cross-examination that except in his affidavit Ext. AW-1/A, he has not mentioned in any document that the letter of disclaimer was executed by Justice late Sh. Tek Chand in his presence. The statement of DW-2 does not prove that Ext. DW-2/A, ever existed. DW-2 Sh. Gurcharan Singh, has categorically admitted in his cross-examination that he has not brought the original of Ext. DW- 2/B. He has also admitted that on Ext. DW-2/B, the signatures of P.C. Danda were not legible. Volunteered that, those were not visible. The learned trial Court has completely misread the oral as well as the documentary evidence, while allowing the application under Section 65 of the Indian Evidence Act, 1872, more particularly, the statements of DW-2 Gurcharan Singh and DW-3 Deepak Narang. The applicant has miserably failed to comply with the provisions of Section 65 of the Indian Evidence Act, 1872. The learned trial Court has erred by coming to the JUDGMENT 12 Page 12 conclusion that the applicant has taken sufficient steps to produce document Ext. DW- 2/B.”

2007 SC 1721 and H. Siddiqui (dead) by lrs. vs. A. Ramalingam, AIR 2011 SC 1492, came to the conclusion that the defendant failed to prove the existence and execution of the original documents and also failed to prove that he has ever handed over the original of the disclaimer letter dated 24.8.1982 to the authorities. Hence, the High Court is of the view that no case is made out for adducing the secondary evidence. JUDGMENT 20. The witness DW-2, who is working as UDC in the office of DEO, Ambala produced the original GLR register. He has produced four sheets of paper including a photo copy of letter of disclaimer. He has stated that the original documents remained in the custody of DEO. In cross-examination, his deposition is reproduced hereinbelow:- 13 Page 13

JUDGMENT 14 Page 14 21. In the case of Rai Baijnath (dead) by Kedarnath Goenka vs.Maharaja Sir pavaneshwar Prasad Singh, AIR 1922 Privy Council page 54, a similar question came for

case of loss of primary evidence. Lord Phillimore in the judgment observed:- “ It is, no doubt, not very likely that such a deed would be lost, but in ordinary cases, if the witness in whose custody the deed should be, deposed to its loss, unless there is some motive suggested for his being untruthful, his evidence would be accepted as sufficient to let in secondary evidence of the deed.” 22. It is well settled that if a party wishes to lead secondary evidence, the Court is obliged to examine the probative value of the document produced in the Court or their contents and JUDGMENT decide the question of admissibility of a document in secondary evidence. At the same time, the party has to lay down the factual foundation to establish the right to give secondary evidence where the original document cannot be produced. It is equally well settled that neither mere 15 Page 15 admission of a document in evidence amounts to its proof nor mere making of an exhibit of a document dispense with its proof, which is otherwise required to be done in accordance with law. 23. In the case of M. Chandra vs. M. Thangamuthu , (2010) 9 SCC 712, this Court considered the requirement of Section 65 of the Evidence Act and held as under:- “47. We do not agree with the reasoning of the High Court. It is true that a party who wishes to rely upon the contents of a document must adduce primary evidence of the contents, and only in the exceptional cases will secondary evidence be admissible. However, if secondary evidence is admissible, it may be adduced in any form in which it may be available, whether by production of a copy, duplicate copy of a copy, by oral evidence of the contents or in another form. The secondary evidence must be authenticated by foundational evidence that the alleged copy is in fact a true copy of the original. It should be emphasised that the exceptions to the rule requiring primary evidence are designed to provide relief in a case where a party is genuinely unable to produce the original through no fault of that party.” JUDGMENT 24. After considering the entire facts of the case and the evidence adduced by the appellant for the purpose of 16 Page 16 admission of the secondary evidence, we are of the view that all efforts have been taken for the purpose of leading secondary evidence. The trial court has noticed that the

DEO Ambala and the witness, who brought the record, has been examined as witness. In that view of the matter, there is compliance of the provisions of Section 65 of the Evidence Act. Merely because the signatures in some of the documents were not legible and visible that cannot be a ground to reject the secondary evidence. In our view, the trial court correctly appreciated the efforts taken by the appellant for the purpose of leading secondary evidence. JUDGMENT 25. For the reasons aforesaid, the impugned order passed by the High Court cannot be sustained in law. The appeal is accordingly allowed and the order passed by the High Court is set aside. 17 Page 17 26. However, we make it clear that mere admission of secondary evidence, does not amount to its proof. The genuineness, correctness and existence of the document shall

record the reasons before relying on those secondary evidences. …………………………….J. (M.Y. Eqbal) …………………………….J. (C. Nagappan) New Delhi November 06C, 2015 JUDGMENT 18 Page 18